Section 76 in Jammu and Kashmir Panchayati Raj Act, 1989
76. Pending cases before the Panchayati Adalat when term of office has expired.
- A Panchayati Adalat newly constituted on the expiry of term of office of the members of previous Panchayati Adalat shall hear and dispose of suits, cases and proceedings pending before the latter at the date of the expiry of such term :Provided that the hearing of such suits, cases and proceedings shall commence before the Panchayati Adalat newly constituted, as if such suits, cases and proceedings were instituted before it.
